Section 118 in Himachal Pradesh Co-Operative Societies Rules, 1971
118. Disposal of record.
(1)All the documents, books and records of the society whose registration has been cancelled shall be deposited with the Registrar, or such person, or institution, as the Registrar may direct.(2)After the expiry of three years from the date of the order of cancellation passed under rule 115 (2) the documents, books and records deposits under rule (1) of this rule may be destroyed under the order of the Registrar -[Provided that a precise description of each of the documents, books and records destroyed is maintained on record.] [Amended vide H.P. gazette dated 20-6-1981 and 8-8-1981.]Chapter - XI Execution Of Decrees
